8. Fee on memorandum of appeal against order relating to compensation
The amount of fee payable under this Act on a memorandum of appeal against an order relating to compensation under any Act for the time being in force for the [acquisition] [Now see the Land Acquisition Act, 1894 (1 of 1894).] of land for public purposes, shall be computed according to the difference between the amount awarded and the amount claimed by the appellant.
